Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner a Constable under probation under the Respondent Central Reserve Police Force was undergoing training at Gurgaon Group Centre when he was terminated from service under Rule 5 Sub Rule (1) of the Central Civil Services (Temporary Services) Rules, 1965 read with Rule 16(a) of the CRPF Rule 1955.
(3.) Learned counsel for the petitioner and the Respondents have argued on merits of the impugned decision. Learned counsel for the petitioner submits that the foundation for passing the order of termination is based on stigmatic grounds.;